MEENA SINGH Vs. PRESCRIBED AUTHORITY-CUM COLLECTOR

JUDGEMENT

(1.) THE election of Smt. Meena Singh for the office of Member of Janpad Panchayat, Sidhi was questioned by respondent No. 2 Smt. Padma Singh by way of election petition before the Collector Sidhi, who was the prescribed Authority under the M. P. Panchayat Raj Adhiniyam, 1993 (for brevity, hereinafter referred to as 'the Act' ).

(2.) THE petitioner was a successful candidate whereas Smt. Padma Singh was the candidate who lost at the contest. Both are inter se related as Nanad and Bhoujai. The compromise was arrived at between the two candidates and as such an application was moved before the Prescribed Authority for withdrawal of the Election Petition No. 3-A/89-93-94. The application so moved was rejected. Against this order, the successful candidate has come to this court instead of the candidate whose application for withdrawal was rejected. The person who moved the election petition is represented before this court by Shri L. S. Baghel, Senior Advocate.

(3.) SINCE both the parties are represented through counsel and they are before this court, I consider it in the interest of justice to waive the technicality as to who is the rightful person to approach this Court, as both the persons, so far as the matter of withdrawal of the election petition is concerned, are not at variance.